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Bengal Presidency - Section

Section 10 in The Calcutta Land-Revenue Act, 1850

10. Power to punish contempts. -

The Collector may punish any contempt committed in his presence in open cutcherry or office, by fine not exceeding two hundred rupees, and, in default of payment, by imprisonment in the common jail for a term not exceeding one month : from every such order, or fine or imprisonment, an appeal shall lie to the Commissioner, whose decision shall be final.